Section 12(5)(b) in Tamil University Act, 1982

[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(5)(b) in Tamil University Act, 1982

(b)any other University or college or institution maintained by, or appointed to, that University; is appointed as Vice Chancellor, he shall be allowed to continue to contribute to the provident Fund to-Which he is a subscriber, and the contribution of the University shall be limited to what he had been contributing immediately before his appointment as Vice- Chancellor;

(iii)The Vice-Chancellor shall be entitled to travelling allowances at such rates as may be fixed by the Syndicate;

(iv)The Vice-Chancellor shall be entitled to earned leave on full pay at one-eleventh of the period spent by him on active service:

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State of Tamilnadu - Subsection

Section 12(5)(b) in Tamil University Act, 1982